Kalyani Samadhan Gotpagar vs State Of Maharashtra And Anr
2026 Latest Caselaw 4915 Bom

Bombay High Court

Kalyani Samadhan Gotpagar vs State Of Maharashtra And Anr on 12 May, 2026

           Digitally signed
           by PALLAVI                                                                             8-WP-2538-2026.doc
PALLAVI    MAHENDRA
MAHENDRA   WARGAONKAR
WARGAONKAR Date:
           2026.05.12
           20:51:41 +0530
                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CRIMINAL APPELLATE JURISDICTION

                                               CRIMINAL WRIT PETITION NO.2538 OF 2026

                              Kalyani Samadhan Gotpagar                 ....    Petitioner.
                                     Versus
                              State of Maharashtra & Anr.               ...     Respondents

                                                                 __________

                              Mr Aseem Naphade i/by Pratik Deshmukh for the Petitioner.
                              Ms Supriya Kak APP, for the Respondent No.1/ State.

                                                                 __________

                                                             CORAM : ADVAIT M. SETHNA &
                                                                     SANDESH D. PATIL, JJ.

DATE : 12 MAY 2026 (VACATION COURT)

P.C.:

1. This Petition is moved on the ground of urgency being that the

corpus is a 1 year and 9 months, feeding child whose custody has been

taken away from the Petitioner (mother) by the Respondent No.2 which is

the Petitioner's case. Despite police complaints, no action came to be

taken towards securing the custody of the child. Whereabouts of

Respondent No.2 are unknown. It is, in these circumstances, the

Petitioner has moved before the Vacation Court.

2. Heard the learned Counsel appearing on behalf of the Petitioner

and the learned APP for the Respondent No.1/ State.

3. Issue Notice to the Respondents. Ms Supriya Kak, learned APP,

8-WP-2538-2026.doc

waives service of notice on behalf of Respondent No.1/ State.

4. It is directed that the corpus shall be produced before this Court on

the next date.

5. Place the Petition on 15.05.2026.

[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]